Aparesh Kumar Singh, J. - (1.) Matters have been taken up on mentioning by the learned counsel for the petitioner with consent of the counsel for the Respondents.
(2.) In WPC No. 4191/2016, the order dated 11.01.2016 passed by the Revisional Authority cum Principal Secretary, Forest, Environment and Climate Change Department, Government of Jharkhand in Revision Case No. 131/2014, is under challenge, whereby the order dated 17.07.2014 passed by the Deputy Commissioner, Jamtara in Confiscation Forest Appeal Case No. 07/2013-14 has been set aside and the order of confiscation passed by the Authorized Officer cum Divisional Forest Officer, Jamtara in Confiscation Case No. 04/2013 on 02.11.2013 has been confirmed.
(3.) In WPC No. 4115/2016, the order dated 11.01.2016 passed by the Revisional Authority cum Principal Secretary, Forest, Environment and Climate Change Department, Government of Jharkhand in Revision Case No. 133/2014 is under challenge, whereby the order dated 17.07.2014 passed by the Deputy Commissioner, Jamtara in Confiscation Forest Appeal Case No. 05/2013-14 has been set aside and the order of confiscation passed by the Authorized Officer cum Divisional Forest Officer, Jamtara in Confiscation Case No. 02/2013 on 09.09.2013 has been confirmed.;